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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(5) in The Maharashtra Khar Lands Development Act, 1979

(5)If the scheme is sanctioned under the last preceding sub-section, the scheme as sanctioned shall be published in the prescribed manner in the village and at the headquarters of the taluka in which the lands included in the scheme are situated for the information of all persons affected by the scheme.